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Supreme Court Of India judgments, 2021

827 judgments · page 14 of 42

Supreme Court04 Oct 2021Dismissed

Garg Builders Vs Bharat Heavy Electricals Limited

Supreme Court Of India · AIR 2021 SC 4751 : (2021) 10 JT 48 : (2021) 11 Scale 693

Arbitration and Conciliation Act, 1996 — Section 11, 31(7)(a), 34Indian Contract Act, 1872 — Section 28Interest Act, 1978 — Section 2(a), 3, 3(3), 3(3)(a)(ii)
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Supreme Court01 Oct 2021Dismissed

Thota Sridhar Reddy & Ors. Vs Mandala Ramulamma & Ors

Supreme Court Of India · (2021) 11 Scale 796

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 1, 1(3)(a), 2, 3, 3(2)(b), 3(2)(d), 3(2)(g), 3(2)(h), 3(2)(i), 7, 28, 30, 31, 32, 33, 34, 35, 36, 37Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(1)(a), 19(5), 24, 32, 34, 35, 36, 37A, 38, 38B, 38D, 38E, 38E(1), 38E(2), 38E(3), 38E(5), 38(4), 38(5), 38(6), 38(7), 38(8), 44, 44(1), 47, 48
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Supreme Court30 Sept 2021Dismissed

Rajendra Narottamdas Sheth & Anr Vs Chandra Prakash Jain & Anr.

Supreme Court Of India · (2021) 10 JT 185 : (2021) 11 Scale 657

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 4Insolvency and Bankruptcy Code, 2016 — Section 3(12), 7, 7(1), 7(2), 7(5), 9, 10, 238Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
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Supreme Court29 Sept 2021Allowed

Vishwabandhu Vs Krishna And Anr.

Supreme Court Of India · (2021) 9 JT 467 : (2021) 11 Scale 516

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 5 Rule 9(5), Order 21 Rule 66General Clauses Act, 1897 — Section 27
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